Section 33 in The Sikh Gurdwaras Committee Election Rules, 1959
33. Tendered votes.
(1)It a person representing himself to be a particular elector named on the electoral roll applies for a ballot-paper after another person has already voted as such elector, he shall, after duly answering such questions as the polling officer may ask, be supplied with a ballot-paper in form II (hereinafter in the rules referred to as a tendered ballot-paper).(2)Every such person shall, before being supplied with a tendered ballot-paper, sign his name against the entry relating to him in a list in form II.(3)Such person shall thereafter record on the ballot-paper the name or names of the candidate or candidates for whom he wishes to vote; but if owing to illiteracy or any other reason he is unable to make such record the presiding officer shall do so in accordance with his wishes.(4)The procedure laid down in sub-rule (3) shall be followed with due regard to secrecy.(5)Every such tendered ballot-paper shall forthwith be placed in a separate cover which shall be sealed and all such covers containing tendered ballot-papers shall be kept in a separate packet.
